PRITI Vs. VEER BAHADUR SINGH PURVANCHAL

JUDGEMENT

(1.) Heard counsel for the parties and perused the record.

(2.) This writ petition has been filed for quashing the impugned order dated 29.3.2006. It has also been prayed that the respondents may be directed to conduct the examination at the earlier examination centre which was allotted to the petitioners as mentioned in the Admit Card i.e. Pt. Deen Dayal Upadhyaya Rajkiya Mahavidyalaya Saidabad, Allahabad.

(3.) The petitioners are the regular students of B.A. Part II and are appearing in the examination of B.A. Part II 2006. They have been issued Admit Cards and in the Admit Cards their centre of examination was allotted Pt. Deen Dayal Upadhyaya Rajkiya Mahavidyalya, Saidabad, Allahabad.